Renu Bala vs State Of Rajasthan
2023 Latest Caselaw 6581 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1448/2023

1. Renu Bala W/o Shri Kulwant Singh, Aged About 43 Years, R/o Ward No. 4, Prem Nagar, Anupgarh (Raj.)

2. Kaptan Khan S/o Shri Sadeek Khan, Aged About 40 Years, R/o Ward No. 4, Near Baba Ramdev Temple, Premnagar, Anupgarh (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Ministry Of Home Affairs, Jaipur (Raj.)

2. The Superintendent Of Police, Anupgarh Through Government Advocate, Rajasthan High Court, Jodhpur (Raj.)

3. Station House Oficer, Police Station Anupgarh, District Anupgarh (Raj.)

4. Kulwant Singh S/o Shri Ruldu Ram, R/o Ssb Road, Near Vihan Dairy, Sriganganagar (Raj.)

5. Sadhu Singh S/o Shri Balveer Singh, R/o Ward No. 4, Prem Nagar, Anupgarh (Raj.)

6. Happy S/o Shri Harish, R/o Ssb Road, Near Vihar Dairy, Sriganganagar (Raj.)

7. Dolly W/o Shri Kuldeep Singh, R/o Bajju, Tehsil Chhatargarh, District Bikaner (Raj.)

----Respondents

For Petitioner(s) : Mr. Himmat Jagga. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

29/08/2023

The criminal writ petition has been preferred by the

petitioners under Article 226 of the Constitution of India seeking

direction for being provided with adequate security and protection.

(2 of 2) [CRLW-1448/2023]

The petitioners both being major persons claim to be in a live

in relationship. They submit that they are living with each other

against the wishes of their parents and thus, they feel threat at

the hands of private respondents, who are their relatives. The

petitioners allegedly approached the Superintendent of Police,

Anupgarh with a prayer to be provided with adequate protection

but no heed has been paid to their request so far.

The documents pertaining to the age of the petitioners and

an ikrarnama verifying the factum of them being in a live in

relationship have been filed on record. Thus, taking cue from the

judgment rendered by the Hon'ble Supreme Court in the case of

Lata Singh Vs. State of U.P. Reported in AIR 2006 SC 2522, the

prayer made by the petitioners for directing the S.P., Anupgarh to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Anupgarh shall have the

matter enquired into and if so required, appropriate protection

shall be provided to the petitioners as and when warranted. The

S.P. Anupgarh shall ensure that no harm is caused to the

petitioners, who are in a live in relationship.

The criminal writ petition is accordingly disposed of.

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR),J 494-prashant/-

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